Delhi High Court - Orders
M/S Savino Del Bene Freight Forwarders ... vs M/S Svil Mines Ltd on 18 November, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~C-9 to 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CCP(CO.) 5/2015
M/S SAVINO DEL BENE FREIGHT
FORWARDERS (INDIA) PVT. LTD. .....Petitioner
versus
M/S SVIL MINES LTD. .....Respondent
+ CO.PET. 484/2013 & CO.APPLs. 1063/2019, 1213/2019
OLR 30/2022, OLR 9/2023, CO.APPLs. 313/2024, 307/2025,
706/2025
SAVINO DEL BENE FREIGHT FORWARDERS
(INDIA) PVT LTD .....Petitioner
versus
SVIL MINES LTD .....Respondent
+ CO.PET. 84/2013 & CO.APPLs. 1553/2016,OLR 10/2023
CO.APPLs. 397/2023, 929/2023, 1057/2024, OLR 21/2025,
CO.APPLs. 300/2025, 641/2025
THE HONGKONG AND SHANGHAI
BANKING CORPROATION LTD .....Petitioner
versus
M/S SURYA VINAYAK INDUSTRIES LTD .....Respondent
+ CO.PET. 422/2014 (Disposed of case) & CO.APPLs. 756/2018,
218/2019, OLR 283/2019
SHRI M.L. GUPTA .....Petitioner
versus
CCP(CO.) 5/2015 & connected matters. Page 1 of 3
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 19/11/2025 at 21:30:45
SURYA VINAYAK WELLNESS LIMITED .....Respondent
+ CRL.O.(CO.) 13/2016 & OLR 71/2019
SURYA VINAYAK WELLNESS LIMITED .....Petitioner
versus
ROHIT CHAUDHARY & ORS. .....Respondent
Appearances:
Mr. Kishan Nautiyal, Mr. Man Mohan Garg, Mr. Sanjeev Agarwal & Mr.
Kamal Kant Sharma, Advocates in item No. 9 for the alleged contemnors.
Ms. Manisha Tyagi, Advocate for applicant in C.A. 1063/2019.
Ms. Niti Khanna, Advocate for Ex-Management/R-2.
Mr. Rishi Manchanda, SC for OL with Mr. Lakhan Gupta, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 18.11.2025
1. It is noted in the order dated 13.10.2025, that the Company in liquidation had two assets being (1) Warehouses at Khasra No. 134 and 135, Village Naya Bans Sampla, Rohtak, Haryana, and (ii) Warehouse- lease hold land and building at Plot no.38, Industrial Growth Centre, Bodlying Nagar, Agartala Tripura. These assets have been sold by the Punjab National Bank, being the secured creditor of the Company, under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, but the assets have not been handed over to the secured creditor or the auction purchaser due to pending disputes with regard to security charges.
2. Two security agencies are involved - one claims dues of CCP(CO.) 5/2015 & connected matters. Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/11/2025 at 21:30:45 approximately Rs.20 lakhs and the other claims approximately Rs.9.5 lakhs.
3. The Official Liquidator is directed to verify these claims within a period of one week. A meeting be held in the office of Official Liquidator on 25.11.2025 at 11:00 AM in the presence of the representatives of the secured creditor, auction purchaser, and the security agencies.
4. If the secured creditor deposits the amounts assessed as due by the Official Liquidator, possession of the assets in question be handed over to the secured creditor.
5. In the event the secured creditor disputes the quantum payable to the security agencies, it may file an application before this Court. The deposit may be made without prejudice to such contentions.
6. List on 10.02.2026.
PRATEEK JALAN, J NOVEMBER 18, 2025 'Bhupi/JM'/ CCP(CO.) 5/2015 & connected matters. Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/11/2025 at 21:30:45